High Courts31 Dec 1992
Commercial Corporation of India Ltd. Vs Income Tax Officer and others
Bombay High Court · (1993) 201 ITR 348
Income Tax Act, 1961 — Section 10(3), 115BB, 119, 14, 18(2)
COURT ARCHIVE
Bombay High Court judgments, 1992
801 judgments · page 1 of 41
High Courts24 Dec 1992
Anant Dattatraya Sathe and others Vs The State of Maharashtra
Bombay High Court · (1993) 2 BomCR 225 : (1994) CriLJ 99 : (1993) 1 MhLj 377 : (1993) MhLj 377
Criminal Procedure Code, 1973 (CrPC) — Section 167, 190, 4Unlawful Activities (Prevention) Act, 1967 — Section 10, 13, 17
High Courts18 Dec 1992Dismissed
Sou. Sanjeevani Anil Wadnere Vs Anil Murlidhar Wadnere
Bombay High Court · (1993) 2 BomCR 608 : (1993) 2 DMC 623 : (1993) MhLj 1563
Hindu Marriage (Amendment) Act, 1956 — Section 13(1)
High Courts18 Dec 1992
Oil and Natural Gas Commission Vs Offshore Enterprises Inc.
Bombay High Court · AIR 1993 Bom 217 : (1993) 2 BomCR 618 : (1993) 95 BOMLR 396 : (1993) 1 MhLj 243
Advocates Act, 1961 — Section 31, 34(1), 49Bar Council of India Rules, 1975 — Rule 10, 13, 9Bombay High Court Rules — Rule 13, 9
High Courts17 Dec 1992
Kishore K. Shahani and Others Vs Appropriate Authority, Income Tax Department and Others
Bombay High Court · (1994) 73 TAXMAN 58
Income Tax Act, 1961 — Section 269UD(1), 28
High Courts17 Dec 1992
Commissioner of Income Tax Vs Shiv Sagar Estates (Aop)
Bombay High Court · (1993) 112 CTR 198 : (1993) 201 ITR 953
Income Tax Act, 1961 — Section 143, 2(31), 26, 4
High Courts17 Dec 1992
Mirza Hashmatulla Beg Vs Farzana Hashmatulla Beg and Another
Bombay High Court · (1993) 2 DMC 607
Criminal Procedure Code, 1973 (CrPC) — Section 125, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 5
High Courts17 Dec 1992Dismissed
A.R. Kukalekar Vs Goa Housing Board and Another
Bombay High Court · (1993) 2 BomCR 486
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1)Constitution of India, 1950 — Article 14, 21, 226, 309, 311(1)Goa, Daman and Diu Housing Board Act, 1968 — Section 12(2), 129, 13, 14, 15
High Courts17 Dec 1992Dismissed
Nalini Rajendra Kotwal Vs Rajendra Ranpat Kotwal
Bombay High Court · (1993) 2 DMC 302
Hindu Marriage Act, 1955 — Section 12(1)
High Courts16 Dec 1992
Darshan Anilkumar Patel Vs Gitaneel Hotels Pvt. Ltd. and others
Bombay High Court · (1993) 2 BomCR 440 : (1993) 95 BOMLR 462 : (1994) 81 CompCas 805
Companies Act, 1956 — Section 162, 433, 450, 450(1), 450(3)
High Courts16 Dec 1992
Sardar Kulwant Singh P. Kohli Vs Smt. Iqbal Kaur
Bombay High Court · (1993) 2 BomCR 266
Evidence Act, 1872 — Section 113Hindu Succession Act, 1956 — Section 15
High Courts15 Dec 1992
Ahamad Usman Bhattiwala Vs State of Maharashtra
Bombay High Court · (1993) CriLJ 3264 : (1993) 1 MhLj 713 : (1993) MhLj 713
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 27
High Courts15 Dec 1992
In Re: Dodsal Ltd.
Bombay High Court · (1992) 12 BOM CK 0001
Income Tax Act, 1961 — Section 148, 234B, 234C, 245C, 245C(1)
High Courts14 Dec 1992
Kukadi Irrigation Project Vs Waman Bhujbal and Another
Bombay High Court · (1994) 68 FLR 639
Industrial Disputes Act, 1947 — Section 25(F)
High Courts14 Dec 1992
Dessai Metal Works Vs Esic and Another
Bombay High Court · (1993) 1 LLJ 1085
Employees State Insurance Act, 1948 — Section 2(12), 2(14AA), 2(17), 44, 45Factories Act, 1948 — Section 2
High Courts14 Dec 1992Allowed
Sunder Ganpat Bekal Vs Bhagirathi Sunder Bekal
Bombay High Court · (1993) 2 DMC 322
Criminal Procedure Code, 1973 (CrPC) — Section 125(3)
High Courts11 Dec 1992
Lalbavta Hotel and Bakery Mazdoor Union and Another Vs Bharat Petroleum Corpn. Ltd. and Others
Bombay High Court · (1993) 2 BomCR 111 : (1993) 2 LLJ 1179
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(2), 17, 18, 2(1)Factories Act, 1948 — Section 46
High Courts11 Dec 1992
Suba Transport Company and Another Vs Phiroze Sethane Pvt. Ltd.
Bombay High Court · (1994) 2 ACC 206
Motor Vehicles Act, 1939 — Section 110A
High Courts10 Dec 1992Allowed
Narkeshari Prakashan Ltd. Vs Nagpur Press Kamghar Sangh and Others
Bombay High Court · (1993) 3 BomCR 565 : (1994) 68 FLR 462 : (1994) 2 LLJ 530
Industrial Disputes Act, 1947 — Section 25F, 25N, 9A
High Courts10 Dec 1992
M/s. Eagle Potteries Private Ltd. Vs M/s. Eagle Flask Industries Pvt.
Bombay High Court · AIR 1993 Bom 185 : (1993) 3 BomCR 536
Evidence Act, 1872 — Section 101, 102Trade and Merchandise Marks Act, 1958 — Section 15, 26, 32, 46, 54